110E. Recovery of money from insurer as arrear of land revenue.
- Where any money is due from [any person] [Substituted 'an insurer' by Act 56 of 1969 section 63, for 'an insurer' (w.e.f. 2-3-1970).] under an award, the Claims Tribunal may, on an application made to it by the person entitled to the money, issue a certificate for the amount to the Collector and the Collector shall proceed to recover the same in the same manner as an arrear of land revenue.
